Prabhat Chandra Tripathi, J. - (1.) Heard Sri Sanjeev Kumar Pandey, learned counsel for the revisionist, Sri Upendra Upadhyay, learned counsel for the opposite party no.2, learned A.G.A. for the State and perused the material placed on record.
(2.) The instant criminal revision has been preferred by the revisionist against the impugned judgment and order dated 06.12.2014 passed by the learned court of Additional Sessions Judge, Room No.-1, Etah in disposal of application No.17Ba which was presented by the Ghanshyam, father of the accused person Mauharpal @ Muharpal to declare his minor son Mauharpal "a juvenile in conflict with law" in Case Crime No. 161 of 2014 under Sections 363, 366, 376 I.P.C. and Section 4 POCSO Act, Police Station- Malawan, District- Etah.
(3.) The first information report in Hindi vernacular is enumerated as below:- "The informant Ghanshyam s/o Leeladhar resident of village Dalelpur, Police Station- Malawan, District- Etah on date 04.08.2014 presented a written application scribed by Murari Lal s/o Parwat Singh resident of village Kagraul, Police Station- Malawan, Etah in the Police Station- Kotwali Malawan, Distict- Etah that applicant/informant Ghanshyam s/o Leeladhar resident of Dalelpur, Police Station Malawan, District Etah, had two daughters, named, Km. Rooma and Km. Sukhdevi, aged about 15 years and 12 years respectively. His both daughters studied at Siypur. Km. Rooma studied in class 9 and Km. Sukhdevi in class 6. On date 4.8.2014 his both daughters proceeded to school from their home. On the way, Mauharpal s/o Ghanshyam resident of Dalelpur, Malawan, Etah met and enticed away his elder daughter Km. Rooma at about 8:00 hours in the morning. His another daughter Km. Sukhdevi returned and narrated the incident. They were searching for his daughter Km. Rooma; she could not be traced out.";